Sugu Joseph, Aged 43, ... vs A.Shajahan, Aged And Fathers Name ...
2022 Latest Caselaw 7514 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                   CON.CASE(C) NO. 754 OF 2022
 AGAINST THE ORDER/JUDGMENT IN WP(C) 21674/2020 OF HIGH COURT
                             OF KERALA
PETITIONER/PETITIONENR IN WP(C):

            SUGU JOSEPH, AGED 43 YEARS, S/O.C.I.JOSEPH
            RESIDING AT ARIKUZHIKKALL HOUSE, KOCHUZHAM,
            VENNIKULAM, PATHANAMTHITTA DISTRICT-PIN-689544, PIN
            - 689544
            BY ADVS.
            V.PREMCHAND
            SURYA MOHAN P.


RESPONDENT/COMPETENT AUTHORITY MENTIONED IN ANNEXURE 1
JUDGMENT:

A.SHAJAHAN, AGED AND FATHERS NAME NOT KNOWN TO THE PETITIONER SECRETARY, GENERALA EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM DISTRICT PIN - 695001 BY ADV GOVERNMENT PLEADER

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON 24.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

CoC. No. 754 of 2022.

JUDGMENT Dated this the 24th day of June, 2022.

The learned Government Pleader submits that the

directions in this judgment will complied without any

further delay. She pleaded that the respondent be

granted a months additional time for doing so.

Taking note of the afore submissions, I close this

Contempt Case; however leaving liberty to the petitioner

to approach this Court in the event the directions in the

judgment are not complied within a period one month

from the date of receipt of a copy of this order.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Raj/24.06.2022.

CoC. No. 754 of 2022.

APPENDIX OF CON.CASE(C) 754/2022

PETITIONER ANNEXURES Annexure1 CERTIFIED COPY OF THE JUDGMENT IN W.P.C.NO. 21674/2020 BEFORE THE HON'BLE HIGH COURT OF KERALA AT ERNAKULAM DATED 5-11-2020 Annexure2 TRUE COPY OF THE REVISION PETITION DATED 18-11-2020 FILED BY THE PETITIONER BEFORE THE SECRETARY TO GOVERNMENT, DEPARTMENT OF GENERAL EDUCATION WHO IS THE COMPETENT AUTHORITY BY THE PETITIONER Annexure3 TRUE COPY OF THE ACKNOWLEDGMENT CARD